Supreme Court30 Sept 1997Disposed Of
Punj Sons Pvt. Ltd. Vs National Aluminium Company Ltd. and Another
Supreme Court Of India · (1999) 2 ARBLR 686 : (1997) 84 CLT 754
Arbitration Act, 1940 — Section 33, 41
JUDGMENT DATABASE
Search 2,534 Indian judgments.
2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 104 of 127
High Courts04 Aug 1997
West Bengal State Electricity Board and Others Vs Aktar Ahmed
Calcutta High Court · (1998) 1 CALLT 90
Arbitration Act, 1940 — Section 30, 31, 33, 39, 8
High Courts04 Aug 1997
Southern Petrochemicals Industries Corporation Ltd. Vs European Navigation Inc. Piracus, Greece and Another
Andhra Pradesh High Court · (1997) 6 ALD 71 : (1997) 5 ALT 771
Arbitration Act, 1940 — Section 33
High Courts31 Jul 1997Dismissed
Food Corporation of India and Others Vs Jagadish Ch. Saha Jagadish Ch. Saha Vs Food Corporation of India and Others
Gauhati High Court · (1997) 3 GLR 413
Arbitration Act, 1940 — Section 20, 30, 33, 8
High Courts23 Jul 1997Dismissed
Orissa Power Generation Corporation Ltd. Vs Z. Engineer's Construction (P) Ltd.
Orissa High Court · (1997) 2 OLR 175
Arbitration Act, 1940 — Section 30, 33
High Courts21 Jul 1997
S.S.M. Soundappan and Others Vs K.G. Balakrishnan and Others
Madras High Court · (1997) 2 CTC 385
Arbitration Act, 1940 — Section 2(1)Arbitration and Conciliation Act, 1996 — Section 2(1), 33, 7, 8Contract Act, 1872 — Section 18
High Courts09 Jul 1997
Pushpendra Motilal Singh Vs Commercial Automobiles
Madhya Pradesh High Court · (1998) 2 JLJ 152 : (1999) 2 MPLJ 319
Arbitration Act, 1940 — Section 28, 33, 39Contract Act, 1872 — Section 74
High Courts12 Jun 1997Allowed
M/s. Ansal Properties and Industries Ltd. Vs Himachal Pradesh State Electricity Board
High Court Of Himachal Pradesh · (1997) 3 ShimLC 176
Arbitration (Amendment) Act, 1948 — Section 16(1)Arbitration Act, 1940 — Section 16(1), 30, 33, 39, 39(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 23
High Courts06 Jun 1997Dismissed
M/s. Seemax Construction Pvt. Ltd. Vs The Executive Engineer, H.P. Krishi Vishvavidayalaya
High Court Of Himachal Pradesh · (1997) 3 ShimLC 99
Arbitration Act, 1940 — Section 30, 33, 4, 5
High Courts30 May 1997Allowed
Buoy Kumar Debnath Vs New India Assurance Co. Ltd.
Gauhati High Court · (1997) 2 GLR 335
Arbitration Act, 1940 — Section 15, 30, 33, 39
High Courts23 May 1997Dismissed
Bihar Plastic Industries Vs New India Assurance Company Ltd.
Patna High Court · (1998) 1 BLJR 281 : (1997) 2 PLJR 989
Arbitration Act, 1940 — Section 28, 30, 33, 8
High Courts23 May 1997Dismissed
State of Bihar and Another Vs G.S. Atwal and Company (Engineering) Private Limited
Patna High Court · (1997) 2 PLJR 531
Arbitration Act, 1940 — Section 30, 33
High Courts21 May 1997
Gravs Consulting Engineers and Marketing P. Ltd. Vs Union of India
Delhi High Court · (1997) 05 DEL CK 0053
Arbitration Act, 1940 — Section 30, 33
High Courts20 May 1997Allowed
National Insurance Company Ltd. and Another Vs Santibir Singh and Another
Patna High Court · (1997) 2 BLJR 1589 : (1997) 2 PLJR 74
Arbitration Act, 1940 — Section 17, 20, 30, 33Civil Procedure Code, 1908 (CPC) — Section 151
High Courts20 May 1997
General Marketing and Manufactuering Company Vs Union of India
Delhi High Court · (1997) 05 DEL CK 0047
Arbitration Act, 1940 — Section 30, 33
High Courts09 May 1997
Alka Industries (Paints) Pvt. Ltd. Vs Union of India
Delhi High Court · (1997) 05 DEL CK 0097
Arbitration Act, 1940 — Section 30, 33
High Courts08 May 1997Dismissed
Union of India (UOI) Vs Gurucharan Singh (Now Dead) Narendra Singh and Others
Patna High Court · (1997) 2 BLJR 1016 : (1997) 2 PLJR 555
Arbitration Act, 1940 — Section 14, 28, 30, 33, 6
High Courts15 Apr 1997Dismissed
Heavy Engineering Corporation Ltd. Vs Footwear and Footwear and Another
Patna High Court · (1997) 2 BLJR 1540 : (1997) 2 PLJR 81
Arbitration Act, 1940 — Section 30, 33, 39
High Courts09 Apr 1997Disposed Of
Motilal Vs Distt.Judge,Ballia and Ors.
Allahabad High Court · (1997) 04 AHC CK 0099
Arbitration Act, 1940 — Section 30, 33, 39
High Courts08 Apr 1997
Ram Narain Madan Vs State of H.P.
High Court Of Himachal Pradesh · (1997) 3 ShimLC 306
Arbitration Act, 1940 — Section 30, 33